Delhi High Court - Orders
Sourav Choudhary vs The State Govt. Of Nct Of Delhi & Anr on 17 February, 2023
Author: Rajnish Bhatnagar
Bench: Rajnish Bhatnagar
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 83/2023
SOURAV CHOUDHARY ..... Petitioner
Through: Mr. H. S. Gulati and Mr. Sumit
Chaudhary, Advocates.
versus
THE STATE GOVT. OF NCT OF DELHI & ANR. ..... Respondents
Through: Mr. Amit Ahlawat, APP for the State
with SI Dhirendra Kumar, PS Madhu
Vihar.
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 17.02.2023
1. By way of this petition under Section 439(2) Cr.P.C, the petitioner is seeking cancellation of bail granted vide order dated 27.12.2022 in FIR No. 294/2022, under Section 307/120B/201/34 IPC P.S. Madhu Vihar.
2. Respondent no. 2 is unserved.
3. Issue notice to respondent no. 2, on steps being taken by the petitioner by all possible modes, returnable on 19th April 2023.
RAJNISH BHATNAGAR, J FEBRUARY 17, 2023 p Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:21.02.2023 16:37:05